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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Maharashtra - Subsection

Section 280(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(2)In the case of any such suit for damages, if tender of sufficient amends shall have been made before the action was brought, the plaintiff shall not recover more than the amount so tendered, and shall pay all costs incurred by the defendant after such tender.